Section 5 in The Basumati Private Limited (Acquisition Of Undertaking) Act, 1974
5. Management of the undertaking. -
The undertaking which has vested in the State Government under section 3 shall be managed by such person or body of persons as may be nominated by the State Government in this behalf and such person or body of persons shall carry on the management in accordance with such rules as may be made by the State Government.
